PERUMAL MADHUSUDHAN RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) PETITIONER , who is stated to have been implicated in the crimes mentioned in the prayer pending before various police stations in Chittoor District, seeks investigation into the said crimes by the Superintendent of Police, Central Bureau of Investigation or by the Superintendent of Police, Crime Branch, Criminal Investigation Department and seeks a direction to such Investigating Officer to file a report before this Court about enquiry and investigation and requires this Court to monitor the investigation.

(2.) PETITIONER , stated to be a member of a political party, alleges that his enemies in the party are instrumental in instigating the respondent police in implicating him in various offences relating to red sanders so as to harm his political career. The crimes mentioned in the prayer are also set out in the affidavit and it is alleged that all the said crimes implicate one Ganganapalli Madhu whereas the name of the petitioner is P. Madhusudhan Rao and he is never know by any other name including Madhu by anybody. Petitioner, therefore, asserts that all the FIR's filed against Ganganapalli Madhu are all based on confessions made by the coaccused and without there being any involvement by the petitioner, he is implicated in the said crimes on the ground that the petitioner is also known as Ganganapalli Madhu and is involved in all the said offences. Petitioner, further, asserts that though he was not present at the scene of offence merely on the confessions of some of the co -accused, he is implicated falsely.

(3.) PETITIONER states that, on an apprehension that he would be detained under the Andhra Pradesh Prevention of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 (for short 'the AP Act 1 of 1986'), he made a representation through his counsel before the third respondent on 04.02.2015 urging him not to invoke the drastic provisions of the AP Act 1 of 1986 against him on the ground that he is falsely implicated. Petitioner also states that he made an appropriate representation before the National Commission for Schedule Castes and Schedule Tribes, as he being a member of Schedule Caste community and as such, he is being harassed by the police for no good reason. Various other allegations connected with the said crimes are made therein that the petitioner is falsely implicated in those cases and his right to lead life as a lawful and peaceful citizen is being affected.